DINESH KUMAR SANANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The victim has joined through VC being facilitated by a lady Home guard-Rebati Kalo, Sargipali Outpost under Lephripada, Sundargarh. On being asked, the victim submits that she objects the bail application being granted to the petitioner.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner is an accused in connection with Spl. G.R. Case No.179 of 2022, pending before the Court of the learned A.D.J.-cum-P.O. Special Court, under POCSO Act, Sundargarh, arising out of Lephripada P.S. Case No.176 of 2022, for alleged commission of offences under Ss. 366/376(1)/506 of IPC read with Sec. 4 of POCSO Act and read with Sec. 3(2)/3(2)(v)/3(2)(va) of S.C. and S.T. (PoA) Act.